SADHUDHARMA PRAKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) The above Writ Petition(Crl.) is filed with the following prayers:

(2.) The main prayer in this Writ Petition is to direct the 5th respondent to hand over the investigation in Crime No.213/2021 of Kuthiyathodu Police Station to the 3rd respondent for an effective and meaningful investigation.

(3.) This Writ Petition is pending before this Court from 2/9/2022. No interim order is passed by this Court. Probably, the investigation in this case might have been completed and final report is filed. If the final report is filed and the petitioner is aggrieved by the final report, the petitioner is free to do the needful by filing appropriate application before the jurisdictional court. If the final report is not filed, the Investigating Officer will do the needful, in accordance with law.